Navin Kumar Khare vs State Of Chhattisgarh
2025 Latest Caselaw 2135 Chatt

Chattisgarh High Court

Navin Kumar Khare vs State Of Chhattisgarh on 25 February, 2025

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       HIGH COURT OF CHHATTISGARH AT BILASPUR

                           WPS No. 17 of 2021

             NAVIN KUMAR KHARE versus STATE OF CHHATTISGARH

                                Order Sheet



25/02/2025          Mr. Ajay Shrivastava, Advocate for the Petitioners.

                    Mr. Kalpesh Ruparel, P.L. for Respondents/State.

Learned counsel for the petitioner submits that the

issue raised in this petition is governed by the judgment

passed by the Division Bench of this Court in W.A. No.

261/2023 in the case of "Smt. Sona Sahu Vs. State of

Chattisgarh & Ors." decided on 28.02.2024.

At this stage, learned counsel for the

Respondents/State submits that against above mentioned

order of the Division Bench, Special Leave Petition which is

registered as Diary No. 58525/2024 is preferred before the

Hon'ble Supreme Court and the case is likely to be heard

on 19.03.2025.

Considering the submissions made by the counsel for

the Respondent/State, list this on 27th March, 2025.

Registry is directed to de-link WP (S) No. 10/2021 from WP (S) No. 17/2021.

Sd/-

(Narendra Kumar Vyas) Judge

Dey